Section 29 in Haryana Registration and Regulation of Societies Act, 2012
29. General Body.
(1)The total number of persons admitted as members of a Society in accordance with the provisions of the Act shall constitute its General Body.(2)Every Society shall prescribe in its Bye-laws the composition of its General Body, its powers, functions and duties, the periodicity of and the quorum for the meetings, the manner of recording of its proceedings and all other matters relating to the affairs of the General Body.(3)The quorum for the meeting of the General Body shall not be less than forty percent of the total members entitled to vote and present in person subject to a minimum of four members.(4)Every member shall have one vote and shall cast his vote in person.
